Section 2 in The M.P. Civil Services (General Conditions of Services) Rules, 1961
2. Definitions.
- In these rules, unless the context otherwise requires:-(a)"Appointing authority" in respect of service or post means the Government or such authority to whom the power of appointment to that service or post has been, or may hereafter be, delegated by Government;(b)"Commission" means the Madhya Pradesh Public Service Commission;(c)"Government" means the Government of Madhya Pradesh;(d)"Governor" means the Governor of Madhya Pradesh;(e)A "post" means a whole-time employment under Government but does not include any employment where the employee is paid from contingencies;(f)"prescribed" means prescribed by other rules framed under the Constitution of India relating to the services in connection with the affairs of the State, or by general or special executive instructions issued by the Government in that behalf;(g)A "service" means a service of group of posts in connection with the affairs of the State other than the Indian Administrative Service and the Indian Police Service, organised as such by Government;(h)The "State" means the State of Madhya Pradesh.
